Section 128(2)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

[Cites 0, Cited by 0] [Section 128(2)] [Section 128] [Entire Act]

State of Uttar Pradesh - Subsection

Section 128(2)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(b)the terms and conditions under which hats, bazars, melas, private ferries or water channels may be transferred from the [Gaon Sabha] [Substituted by U.P. Act No. 33 of 1961.] to the [Zila Parishad] [Substituted by U.P. Act No. 35 of 1976.] or any other authority in accordance with Section 119;

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State of Uttar Pradesh - Subsection

Section 128(2)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950